27. [ Power to make statutes.- [Subs.by Act 34 of 1972, s.19 for the former section]
Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the authorities of the University;(b)the election and continuance in office of the members of the said authorities, including the continuance in office of the first members, and the filling of vacancies of members, and all other matters relative to those authorities for which it may be necessary or desirable to provide;(c)the appointment, powers and duties of the officers of the University;(d)the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers and other employees of the University;(e)the conferment of honorary degrees;(f)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(g)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(h)the establishment and abolition of faculties, departments, halls, colleges and other institutions;(i)the conditions under which Colleges and institutions may be admitted to privileges of the University and for the withdrawal of such privileges;(j)the establishment of high schools and other institutions in accordance with the provisions of section 12; and(k)all other matters which by this Act are to be or may be provided by the Statutes.]
